Allahabad High Court
Smt. Gulab Jahan And Anr. vs Family Court,Hardoi Thru Principal ... on 20 December, 2019
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- MISC. SINGLE No. - 36203 of 2019 Petitioner :- Smt. Gulab Jahan And Anr. Respondent :- Family Court,Hardoi Thru Principal Judge And Ors. Counsel for Petitioner :- Rajesh Kumar Singh,Vandana Gupta Counsel for Respondent :- G.A. Hon'ble Karunesh Singh Pawar,J.
Learned counsel for the petitioners submits that the maintenance award was passed on 03.03.2016 and thereafter the proceedings under Section 128 Cr.P.C. were initiated for enforcement of the order of maintenance.
It is further submitted that the application Nos. 536/2016, 195/2018 and 99/2017 were filed under Section 128 Cr.P.C. and are pending before the Principal Judge Family Court, Hardoi. Copy of the applications are on record. Learned counsel for the applicants submits that since 2016, the applications are pending, however the same has not been decided till date and the applicants have not been paid even a single penny and thus, prays that the matter is liable to be expedited.
Learned A.G.A. has no objection to the prayer.
In view of the above, the petition is disposed of directing the Principal Judge Family Court, Hardoi to expedite the application Nos. 536/2016, 195/2018 and 99/2017 filed under Section 128 Cr.P.C. titled as "Gulab Jahan and another Vs. Nadeem@ Shanu", preferably within a period of three months from the date of production of certified copy of this order.
Order Date :- 20.12.2019 R.C.